(3)[ Separate licences will be granted in Form H.D. 8 for the rate of Ghooty Bhang (Bhang Ghota) or sweets prepared from Bhang. The licensee may purchase bhang required for the above purpose from the shop or warehouse situated in the locality or town, as the case may be.] [Substituted by Notification No. B-1-52-89-CT-VSR, dated 25-3-1991.]
